LAWS(HPH)-2016-2-31

PREM SINGH Vs. CHUHRA RAM

Decided On February 25, 2016
PREM SINGH Appellant
V/S
Chuhra Ram Respondents

JUDGEMENT

(1.) In this appeal, filed under Section 100 of the Code of Civil Procedure, appellant has assailed concurrent findings of fact returned by the Courts below.

(2.) Appeal stands admitted on the following substantial questions of law: -

(3.) Plaintiff Prem Singh (appellant herein) filed a suit alleging that the defendant (respondent herein) had raised construction of a Chhappar, thus blocking the ingress or egress to his house situate on Khasra Nos. 124 and 126, Village Kotri, Tehsil Paonta Sahib, District Sirmaur.